STAR HEALTH AND ALLIED INSURANCE COMPANY LIMITED, ,CHENNAI vs. DCIT, CORP CIRCLE - 3(1), CHENNAI, CHENNAI

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ITA 291/CHNY/2024Status: DisposedITAT Chennai15 May 2024AY 2021-22Bench: HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI MANU KUMAR GIRI (Judicial Member)4 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessee was eligible for the concessional tax scheme as the delay in filing Form 10-IC was condoned by a CBDT circular. The assessee's return was filed within the due date, and the form was filed before the extended deadline mentioned in the circular.

What were the facts?

The assessee opted for the concessional tax scheme under Section 115BAA by filing Form 10-IC. However, the CPC initially denied this benefit, stating the form was filed beyond the due date. The CIT(A) upheld this decision.

What were the issues?

Whether the assessee is eligible for the concessional tax rate under Section 115BAA when Form 10-IC was filed beyond the original due date but within the extended period specified by a CBDT circular.

Which sections of the Income-tax Act were involved?

Section 115BAA,Section 119(2)(b),Section 139(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI

Before: HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM & HON’BLE SHRI MANU KUMAR GIRI, JM

आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय +ी मनोज कुमार अ/वाल ,लेखा सद4 एवं माननीय +ी मनु कुमार िग7र, "ाियक सद4 के सम8। BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI MANU KUMAR GIRI, JM आयकरअपील सं./ (िनधा9रणवष9 / Assessment Year: 2021-22) M/s Star Health and Allied Insurance DCIT बनाम/ Company Limited Corporate Circle-3(1), 1-A, Star Tower, Nungambakkam S.O Vs. Chennai. Chennai-600 034. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAJCS-4517-L (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant by : Shri G. Baskar (Advocate)-Ld.AR " थ"कीओरसे/Respondent by : Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR सुनवाई की तारीख/Date of Hearing : 15-05-2024 घोषणा की तारीख /Date of Pronouncement : 15-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)

1.

Aforesaid appeal by assessee for Assessment Year (AY) 2021-22 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 04-01-2024 in the matter of an intimation issued by CPC u/s 143(1) of the Act on 26-07-2022. The grounds raised

by the assessee read as under:

1. The Order of the CIT(A) is wrong, untenable in law, opposed to facts and is liable to be set aside.

2. The CIT(A) erred in upholding the disallowance of Rs.3,10,11,273/- viz., payment of Employees Contribution to Provident fund and State Insurance fund. 2.2 The CIT(A) failed to consider the fact that the proceedings u/s.143(1)(a) permits only prima-facie adjustments and a debatable issue falls outside the ambit of adjustment contemplated u/s.143(1). The CIT(A) erred in upholding the action of the CPC in denying benefit of Section 3.1 115BAA of the Income-Tax Act. 3.2 The CIT(A) failed to note that the due date for filing the Form -10lC had been extended by the CBDT to 31.01.2024 vide notification under circular No. 19 of 2023. 3.3 The CIT(A) having found that appellant had filed the Form-101C on 30.10.2023 itself within the due date fixed by the above notification, he should not have held against the appellant. The Ld. AR has submitted that the assessee is not pressing grounds relating to disallowance of Employees’ Contribution to PF/ESI. The only ground urged in the appeal is qua the observation of Ld. CIT(A) that the Form-10IC was filed beyond due date and therefore, CPC correctly levied taxes at higher rates. 2. It emerges that the assessee opted for concessional scheme of Taxation u/s 115BAA by filing Form 10-IC. However, CPC, while processing the return of income, computed tax @30% against rate of 22% as claimed by the assessee. It was noted by Ld. CIT(A) that the return of income was filed by the assessee on 04-03-2022 whereas the extended due date for filing of return of income was 15-03-2022. Form 10-IC was filed by the assessee on 30-10-2023. Since Form 10-IC was filed beyond due date, CIT(A) upheld levy of higher taxes by CPC.

3. The Ld. AR has placed on record CBDT Circular No.19/2023 (F.No.173/32/2022-ITA-I), wherein in exercise of powers conferred u/s 119(2)(b), CBDT has directed as under: - CIRCULAR NO. 19/2023 [F. NO. 173/32/2022-ITA-I], DATED 23-10-2023 In exercise of the powers conferred under section 119(2)(b) of the Income-tax Act, 1961 ('the Act'), the Central Board of Direct Taxes ('CBDT') by Circular No. 6/2022 of even number, dated 17-3- 2022 condoned the delay in filing of Form No. 10-IC as per Rule 21AE of the Income-tax Rules, 1962 ('the Rules') for the previous year relevant to A.Y. 2020-21 in cases where the conditions stipulated in the said Circular are satisfied.

2.

Representations have been received by CBDT stating that Form No. 10-IC could not be filed for A.Y. 2021-22 within the due date or extended due date, as the case may be. It has been requested that the delay in filing of Form No. 10-IC for A.Y. 2021-22 may be condoned.

3.

On consideration of the matter, with a view to avoid genuine hardship to the domestic companies in exercising the option u/s 115BAA of the Act, CBDT in exercise of the powers conferred under section 119(2)(b) of the Act, hereby directs that: — The delay in filing of Form No. 10-IC as per Rule 21AE of the Rules for previous year relevant to AY. 2021-22 is condoned in cases where the following conditions are satisfied:

(i) The return of income for relevant assessment year has been filed on or before the due date specified under section 139(1) of the Act;

(ii) The assessee company has opted for taxation u/s 115BAA of the Act in item (e) of "Filing Status" in "Part A-GEN" of the Form of Return of Income ITR-6; and (iii) Form No. 10-IC is filed electronically on or before 31-1-2024 or 3 months from the end of the month in which this Circular is issued, whichever is later.

4.

It is clear from the impugned order that the assessee has filed return of income within extended due date and it has also filed Form 10- IC though belatedly. The assessee is thus eligible to take benefit of above circular. The Ld. AR has submitted that return of income has already been reprocessed and benefit of concessional scheme of Taxation u/s 115BAA as claimed by the assessee, has already been granted by CPC. Therefore, we vacate the observations of Ld. CIT(A) that the assessee is not eligible for the aforesaid concession. The ground stand allowed.

5.

The appeal stand partly allowed. Order pronounced on 15th May, 2024. (MANU KUMAR GIRI) (MANOJ KUMAR AGGARWAL) "ाियक सद4 / JUDICIAL MEMBER लेखा सद4 / ACCOUNTANT MEMBER चे3ई Chennai; िदनांक Dated : 15-05-2024 DS आदेशकीNितिलिपअ/ेिषत/Copy of the Order forwarded to : 1. अपीलाथ"/Appellant 2. " थ"/Respondent 3. आयकरआयु</CIT 4. िवभागीय"ितिनिध/DR 5. गाडAफाईल/GF

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